Section 12 in The U.P. Habitual Offenders' Restriction Rules, 1957
12.
Every person in respect of whom an order of restriction both of movement and report has been made, shall, unless otherwise directed by the order, report-himself between the hours of 7 and 9 p.m. in the rural areas to the Pradhan and in his absence to the Up-Pradhan of the Gaon Sabha and in the absence of both, to any member of the Gaon Panchayat and in the urban areas at the Police Station within the jurisdiction of which he resides :Provided that in rural areas where a restricted person does not comply with the provisions of this rule, the Pradhan of the Gaon Sabha shall report the fact to the nearest Police Station-(a)for the first six months commencing from the date of the order of restriction, on every day;(b)for the next twelve months, at an interval of not more than four days; and(c)for the remaining period, at an interval of not more than eight days :Provided that if during any of the periods mentioned above :(i)such person is convicted of any non-bailable offence, or(ii)such person is reasonably suspected by the Superintendent of Police, for reasons to be recorded in writing, of having been concerned in the commission of a non-bailable offence, he shall, on being served with a written order of the Superintendent of Police, report himself in the manner prescribed in clause (a).
